Section 81(3)(a) in The Trade And Merchandise Marks Act, 1958

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Union of India - Subsection

Section 81(3)(a) in The Trade And Merchandise Marks Act, 1958

(a)where that word or other expression is mused in direct association with other words delineated in characters at least as large as those in which that word or mother expression is delineated and indicating that the reference is to registration as a trade mark under the law of a country outside India being a country under the law of which the registration referred to is in fact in force; or

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Union of India - Subsection

Section 81(3)(a) in The Trade And Merchandise Marks Act, 1958